Narindra Narayan Pawar @ Narendra ... vs State Of Kerala
2024 Latest Caselaw 4328 Ker

Kerala High Court

Narindra Narayan Pawar @ Narendra ... vs State Of Kerala on 1 February, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
 THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
              CRL.MC NO. 1052 OF 2024(FILING NO.)
AGAINST THE ORDER/JUDGMENT CC 8/2020 OF JUDICIAL MAGISTRATE
                 OF FIRST CLASS ,SULTHANBATHERY
PETITIONER(S)/ACCUSED:

          NARINDRA NARAYAN PAWAR @ NARENDRA NARAYAN RAO PAWAR
          AGED 54 YEARS
          S/O NARAYANA TUKARAM, SHOP NO. 619, 393, CHATRAPATHI
          SIVAJI MARKET YARD GUITEKADI, PUNE, PIN - 411037
          BY ADVS.
          C.R.REGHUNATHAN
          M.V.ASHIM
          R.BALAKRISHNAN
          B.HARRYLAL
          U.RESHMA GOPAN


RESPONDENT(S)/COMPLAINANT & STATE:

     1      STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031

     2      STATION HOUSE OFFICER
            SULTHAN BATHERY, POLICE STATION,
            PIN - 673592

     3      JIZ THOMAS
            S/O K:K. THOMAS GINGER MERCHANT,
            KATTAMPILLIL HOUSE KUPPADY POST,
            SULATHAN BATHERY WAYANAD,
            KERALA, PIN - 673592


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   01.02.2024,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 CRL.MC NO.1052 /2024 (FILING NO.)
                                     2




               BECHU KURIAN THOMAS (J)
      - - - - - - - - -             - - - - - - - - - - -
          Unnumbered Crl.M.C of 2024
           (Filing.No.1052 of 2024)
  - - - - - - - - - - - - - - - - - - - -
  Dated this the 01st day of February, 2024


                               ORDER

The counsel for the petitioner seeks

permission to withdraw this Crl.M.C with

liberty to file a fresh one.

Reserving the aforesaid liberty, this

Crl.M.C is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE

SPV